Section 123(8) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.
(8)[ Booth capturing by a candidate or his agent or other person.][Inserted by Act 1 of 1989 Section 13 (w.e.f. 15.3.1989).]Explanation. (1) In this section the expression "agent" includes an election agent, a polling agent and any person who is held to have acted as an agent in connection with the election with the consent of the candidate.
